Section 3(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(1)As soon as, after the commencement of this Act, the Government may, by notification establish, for the purposes of this Act, two authorities namely "Srinagar Metropolitan Region Development Authority" and "Jammu Metropolitan Region Development Authority" for the two Metropolitan Regions notified under clause (n) of sub-section (1) of section 2 of the Act, from time to time.
